Babita Devi vs The State Of Jharkhand
2021 Latest Caselaw 3684 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1542 of 2008
                    Babita Devi, wife of Manohar Pandit, resident of Naitand Gadi, P.S.
                    Bengabad, District- Giridih, at present residing at Bokaro Thermal,
                    Piruatand, P.S. Bokaro Thermal, District- Bokaro ... Petitioner
                                           -Versus-
               1.   The State of Jharkhand
               2.   Manohar Pandit, son of Basu Pandit
               3.   Basu Pandit, son of Sobha Pandit
                    Nos. 2 & 3 are residents of village Naitanr Gadi, P.S. Bengabad,
                    District- Giridih                               ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Vikas Kumar, Advocate For the Opposite Party-State : Mr. Shekhar Sinha, P.P.

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03/28.09.2021. Heard Mr. Vikas Kumar, learned counsel for the petitioner and

Mr. Shekhar Sinha, learned P.P. for the opposite party-State.

This criminal miscellaneous petition has been taken through Video

Conferencing in view of the guidelines of the High Court taking into account

the situation arising due to COVID-19 pandemic. None of the parties have

complained about any technical snag of audio-video and with their consent

this matter has been heard on merit.

Status report is on the record, which suggests that the case of

Thermal P.S. Case No. 57/2007, G.R. No.545/2007, S.T. No.387/2007 has

been disposed of vide judgment dated 02.09.2009.

In view of the status report, it has become infructuous.

Accordingly, this criminal miscellaneous petition stands dismissed as

infructuous.

(Sanjay Kumar Dwivedi, J.) Ajay/